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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(4)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(b)The Assistant Settlement Officer shall record a brief order indicating the basis on which he has determined the provisional rate or assessment of each land and the classification of each former irrigation work and specifying the record relied upon by him.